Telangana High Court
Salim Mohammed Salim vs The State Of Telangana on 26 June, 2019
Author: G.Sri Devi
Bench: G.Sri Devi
THE HON'BLE JUSTICE G.SRI DEVI
Criminal Petition No.3288 of 2019
ORDER:
This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973, is filed by the petitioners/A.1 and A.2, seeking to quash the proceedings in crime No.72 of 2019 of Bhiknoor Police Station, Kamareddy District, registered for the offence punishable under Section 420 of IPC and Section 7 of Essential Commodities Act.
2. Heard the learned counsel for the petitioners, the learned Additional Public Prosecutor representing the 1st respondent-State and perused the record.
3. Though the Criminal Petition is filed for quashing the further proceedings in above referred crime, during the course of arguments, learned counsel for the petitioners restricts his prayer and seeks a direction to the investigating agency to follow the procedure prescribed under Section 41A of Cr.P.C. and to follow the guidelines prescribed by the Apex Court in Arnesh Kumar v. State of Bihar and another1.
4. The learned Additional Public Prosecutor also fairly concedes the request of the learned counsel for the petitioners.
5. Under these circumstances, the Station House Officer, Bhiknoor Police Station, Kamareddy District, is directed to follow the procedure laid down under Section 41A of Cr.P.C. before arresting the petitioners/A.1 and A.2 and strictly adhere to the guidelines formulated by the Apex Court in Arnesh Kumar supra. 1 AIR 2014 SC 2756 2
6. Accordingly, the Criminal Petition is disposed of. Pending miscellaneous petitions, if any, shall stand closed in the light of this final order.
_____________________ JUSTICE G.SRI DEVI 26th June, 2019 sur